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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(ii) in Haryana State Industrial Security Force Act, 2003

(ii)any person who has been concerned in, or against whom a reasonable suspicion exists of his having been concerned in or who is found taking precautions to conceal his presence under circumstances which afford reason to believe that he is taking such precautions with a view to committing cognizable offence which relates to property belonging to, or in the premises of any establishment, institution, autonomous body, industrial undertaking and assets owned and controlled by the State and Central Governments or any strategic and vital installations referred to in clauses (ii) and (iii) of section 8, or relates to other installations, or to property in the premises of the other installations, referred to in these clauses or the establishments, institutions, autonomous bodies, industrial undertakings and assets owned and controlled by the State and Central Government or strategic and vital installations for the protection of which he is deputed under section 9;